(1)The State Government may also appoint such number of Deputy and Assistant Charity Commissioners for such regions or sub-regions or for such public trust or such class of public trusts as may be deemed necessary.(2A)[ A person to be appointed as a Deputy Charity Commissioner shall be one-(a)who is holding or has held a judicial office not lower in the rank than that of a Civil Judge (Senior Division) or a Judge of the Court of Small Causes of Bombay or any office which in the opinion of the State Government is an equivalent office, or(b)who has been for not less than eight years-(i)an advocate enrolled under the Indian Bar Councils Act, 1926.(ii)an attorney of the High Court, or(iii)a pleader enrolled under the Bombay Pleaders Act, 1920.](2A)A person to be appointed as an Assistant Charity Commissioner shall be a person-(a)who is holding or has held a judicial office not lower in the rank than that of a Civil Judge (Junior Division) or any office which in the opinion of the State Government is an equivalent office, for not less than four years, or(b)who has been for not less than seven years-(i)an advocate enrolled under the Indian Bar Councils Act, 1929.(ii)an attorney of the High Court, or(iii)a pleader enrolled under the Bombay Pleaders Act, 1920.(3)The Deputy and Assistant Charity Commissioner shall exercise such powers and perform such duties and functions as may be provided by or under the provisions of this Act.
